Daddan @ Devraj vs State Of U.P.
2013 Latest Caselaw 6822 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6966 of 2013
 

 
Applicant :- Daddan @ Devraj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ritu Chhabra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and the learned A.G.A.

It is submitted by learned counsel for the applicant that the allegation against the applicant is that he kidnapped a minor girl, the same has been recovered by the police and no other allegation against the applicant with regard to committing the offence as of rape.  Therefore, the applicant may be released on bail.

After considering the facts, circumstances of the case and the submissions made by the learned counsel for the applicant and without entering into the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Daddan @ Devraj involved in case crime no.  129 of 2013 under Section 363, 366 I.P.C. and section 7/8 of Protection of Children from Sexual Offences Act- 2012, P.S. Mall, District Lucknow be released on bail on his furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following conditions:

*That the applicant shall not tamper with the evidence.

*That he shall report to the court of C.J.M. concerned in the first week of each month to show his good conduct  and behaviour till the conclusion of the trial.

In case of default, in any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.

Order Date :- 31.10.2013

RPD